Section 35 in Andhra Pradesh Excise (Lease of right of selling by shop and conditions of licenses) Rules, 2005
35. The lease holder not to stock Indian Made Foreign Liquor and Foreign Liquor at unauthorized place.
- The lease holder shall not stock Indian Made Foreign Liquor and Foreign Liquor in any place other than the licenced premises. The Lease holder shall be held responsible for any Indian Made Foreign Liquor and Foreign Liquor unauthorisedly kept outside or nearby the licensed premises.
